Section 10(4) in The Goa, Daman and Diu Debt Relief Act, 1980
(4)Every application presented by a creditor shall contain the following particulars, namely:-(a)the place where the debtor resides or holds land;(b)the amount and particulars of his claim against such debtor;(c)a statement containing the particulars of property if any, pledged or mortgaged with him by a debtor, the specification of its value and the place or places where the property is to be found.
